ALTAF HUSSAIN Vs. STATE OF BIHAR

JUDGEMENT

(1.) Initially the interlocutory application filed by Respondent No. 7, for vacating the stay in favour of the Petitioner, was taken up for hearing. But, considering the fact that all the parties have entered appearance and pleadings is complete, except that the State Respondents did not chose to file counter affidavit, the writ application alongwith interlocutory application was taken up for disposal.

(2.) Interlocutory application was filed by Respondent No. 7 for vacating the order of stay, granted in favour of the Petitioner, vide order dated 12.3.2010, stating that Petitioner is not eligible for being appointed on the post of general teacher, as such, the stay order granted in his favour, will amount to perpetuating illegality committed by the Respondents.

(3.) Petitioner and the Respondent both had applied for the post of Panchayat Teacher, in Prathmik Vidayalaya, Narar, Thana-Tole, Anchal-Khajauli, District-Madhubani.